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State of Tripura - Section

Section 188 in Tripura Panchayats Act, 1993

188. Penalty for making false declaration.

- If any person makes in connection with-
(a)the preparation, revision or correction of electoral roll ; or
(b)the inclusion or exclusion of any entry in or from an electoral roll,
a statement or declaration in writing which he either knows or believes to be false or does not believe to be true, he shall be punishable with imprisonment for a term which may extend to two months or with fine which may extend to two hundred rupees or with both.